(1.) This petition has been filed under Section 439 (2) read with Section 482 of the Code of Criminal Procedure for cancellation of regular bail and setting aside of order dated 19.11.2010 in case FIR No. 416 dated 12.10.2010, under Sections 323, 324, 406, 498-A, 504, 506 of the Indian Penal Code, registered at Police Station Gharaunda District Karnal.
(2.) Heard.
(3.) While granting anticipatory bail to Respondents No. 2 and 3, learned Additional Sessions Judge, in para Nos. 7 and 8 of the impugned order, has held as under: